K.Balan vs Regional Provident Fund ...
2023 Latest Caselaw 4070 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                      WP(C) NO. 8236 OF 2007
PETITIONER:

            K.BALAN
            MERCY ARTS COLLEGE,
            VADAKARA.
            BY ADV SRI.M.VIJAYAKUMAR


RESPONDENTS:

    1       REGIONAL PROVIDENT FUND COMMISSIONER
            KPF SUB REGIONAL OFFICE, ERANHIPALAM.
    2       EMPLOYEES PROVIDENT FUND APPELLATE
            TRIBUNAL, NEW DELHI.
    3       UNION OF INDIA REPRESENTED BY
            SECRETARY TO GOVERNMENT, DEPARTMENT OF LABOUR,,
            GOVERNMENT OF INDIA, NEW DELHI.


            BY SRI.THOMAS MATHEW NELLIMOOTTIL, SC

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   30.03.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C)No.8236 of 2007

                                     2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                        WP(C)No.8236 of 2007
                        ------------------
                 Dated this the 30th day of March, 2023


                              JUDGMENT

Learned counsel for the parties submit that they do not have any

instructions in the matter. At this distance of time, there is no likelihood

of the reliefs sought in the above case surviving. Accordingly, the writ

petition is closed without prejudice to the right of the parties to file an

application seeking restoration, if there is anything surviving for

consideration on the basis of the cause of action urged in the above

case.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/30.3.2023